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[Cites 0, Cited by 1] [Section 81] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81(2) in The U.P. Municipalities Act, 1916

(2)The amount of surcharge so imposed shall be recoverable as if it were an arrear of land revenue and the Collector on being satisfied that the sum is due shall proceed to recover it as such an arrear.